Hardyal Singh vs Commissioner Hissar Division
2024 Latest Caselaw 6078 P&H

Punjab-Haryana High Court

Hardyal Singh vs Commissioner Hissar Division on 18 March, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                                 Neutral Citation No:=2024:PHHC:038188



                                                      2024:PHHC:038188
153
           THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                         CWP No.5671 of 1993 (O&M)
                                         Date of Decision: 18.03.2024

Hardayal Singh
                                                               ..... Petitioner

                                     Versus

Commissioner, Hisar Division, Hisar and others
                                                           ..... Respondents


CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ

                    ***
Present:     Mr. S. S. Dalal, Advocate
             for the petitioner.

             Ms. Upasna Dhawan, AAG, Haryana.

             Mr. S. S. Sahu, Advocate
             for respondent No.3-Gram Panchayat.
                    ***

RAJESH BHARDWAJ, J. (ORAL)

CM-2610-CWP-2024

Instant application has been filed for impleading the legal

heirs of Hardyal Singh i.e. the petitioner in the present petition.

For the reasons recorded in the application, the legal

representatives of deceased petitioner as mentioned in para No.2 of the

application are ordered to be impleaded as party in the present petition.

Amended memo of parties annexed with the application is

ordered to be taken on record. Registry is directed to tag the same at an

appropriate place.

Application stands allowed.

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Neutral Citation No:=2024:PHHC:038188

CWP No.5671 of 1993 (O&M) -2- 2024:PHHC:038188

CM-4613-CWP-2024

Instant application has been filed for exempting the

petitioners from filing the certified copy of judgment and decree dated

01.12.1998 passed by the learned Additional District Judge, Hisar and for

placing on record the same as Annexure P-5.

For the reasons recorded in the application, exemption from

filing the certified copy of judgment and decree dated 01.12.1998 passed

by the learned Additional District Judge, Hisar is allowed and copy of the

same is ordered to be placed on record as Annexure P-5.

Application stands allowed.

CWP-5671-1993

Present writ petition has been filed for quashing the order

Annexure P-4 passed by the Commissioner i.e. respondent No.1 and

order Annexure P-3 passed by the Collector i.e. respondent No.2.

Learned counsel for the petitioner has submitted that during

the pendency of the present petition, the learned Additional District

Judge, Hisar has passed the order dated 01.12.1998. He submits that in

view of the same, the present petition is rendered infructuous and the

same may be disposed of as such.

In view of the submission made by learned counsel for the

petitioner, the present petition is disposed of as infructuous.

                                                    (RAJESH BHARDWAJ)
18.03.2024                                                JUDGE
rittu
             Whether speaking/reasoned          :     Yes/No
             Whether reportable                 :     Yes/No




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